RAVI KUMAR SHARMA Vs. YOGINDER SINGH

JUDGEMENT

(1.) Petitioner seeks quashing of criminal proceedings in which cognizance under sec. 138 of the Negotiable Instrument Act, 1881 has been taken by the SubJudge/Special Mobile Magistrate, Jammu on the complaint filed by the respondent.

(2.) The complaint was filed on 26/5/2015 by the respondent/complainant herein alleging that the petitioner borrowed a sum of Rs.2,50,000.00 from the complainant and after some time, he issued a cheque No. 710470 dtd. 5/2/2015 drawn on Ellaquai Dehati Bank, Branch Lower Roop Nagar, Jammu for liquidation of the debts. The cheque was presented by the respondent/complainant for payment but the said cheque was dis-honoured vide memo dtd. 20/3/2015.

(3.) During the proceedings, statements of Yoginder Singh and his witness-Surinder Khanna were recorded by the Trial Court.